Kerala High Court
M/S.Andaman Timbers Industries Ltd vs The Deputy Commissioner (Appeals) on 2 July, 2007
Author: C.N.Ramachandran Nair
Bench: C.N.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP No. 598 of 2007()
1. M/S.ANDAMAN TIMBERS INDUSTRIES LTD.,
... Petitioner
Vs
1. THE DEPUTY COMMISSIONER (APPEALS)
... Respondent
2. THE ASSISTANT COMMISSIONER,
3. THE TAHSILDAR,
For Petitioner :SRI.M.SASINDRAN
For Respondent : No Appearance
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
Dated :02/07/2007
O R D E R
C.N.RAMACHANDRAN NAIR, J.
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R.P. No. 598 of 2007
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Dated, this the 2nd day of July, 2007
O R D E R
Heard learned counsel for the review petitioner and learned Government Pleader. For the reasons stated in the review petition and in the affidavit in support thereof, judgment is modified by reducing payment from 50% to 25%, demanded as per Exts.P21 & P22 orders in the WP(C). Petitioner is granted time till 25/07/2007 to make payment. Other directions in the judgment will continue.
R.P. is disposed of as above.
(C.N.RAMACHANDRAN NAIR, JUDGE) jg